Sajja Suresh & Anr. vs The State Of Andhra Pradesh & Ors.

Respondents in withholding and not releasing the 2nd, 3rd and 4th

The petitioner is seeking release of the financial assistance of the 2^nd, 3^rd and 4^th installments of Rs.37,31,415/-, along with the travel charges and Visa fee, all totaling to Rs.38,11,131/-, under the “Jagananna Videshi Vidya Deevena’ Scheme. It is submitted by the learned counsel for the petitioner that the 1^st installment was released by the respondents, but the respondents have not released the balance installments.

The learned Government Pleader appearing for the respondents has placed on record the instructions received by him and submitted the same before this Court. As seen from the instructions, the respondents have not rejected or cancelled the petitioner’s benefit under the said Scheme. An amount of Rs.13,15,300/- has already been released, and the balance amount is pending release, subject to the availability of necessary funds.

Considering the instructions submitted by the Secretary and Commissioner of the Minorities Welfare Department, Andhra Pradesh, the Writ Petition is disposed of, directing the respondents to verify and release the amounts sanctioned to the petitioner under the said scheme within a period of eight (08) weeks from the date of receipt of a copy of this order.

Accordingly, the Writ Petition is disposed of. There shall be no order as to costs.

As a sequel, pending miscellaneous petitions, if any, shall stand closed.